Section 2(3) in The Land Acquisition (Bihar Amendment) Act, 1960
(3)The repeal of the Acts under sub-section (1) shall not affect their previous operation, and subject thereto, anything purported to have been done or any action purported to have been taken in the exercise of any powers conferred by or under any of the aforesaid Acts, shall be deemed to have been done or taken in the exercise of the powers conferred by or under the corresponding provisions of this Act as if this Act were in force on the day on which such thing was done or action taken.
